Section 20 in Andhra Pradesh Borstal Schools Act, 1925
20. Appeal and revision.
- For purposes of appeal and revision under the Code of Criminal Procedure, 1898, a sentence of detention under Section 8 of this Act shall be deemed to be a sentence of imprisonment for the same period. Any person affected by an order of the Inspector-General under this Act may appeal to the State Government whose orders shall be final.
